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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(b) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(b)results from damage to a ship or its equipment provided that all reasonable precautions for the purpose of preventing or minimizing such discharge have been taken after the occurrence of the damage or discovery of the discharge and except where the owner or the master has acted either with intent to cause the damage, or recklessly with knowledge that the damage would probably result; or